15. Exercise through others of powers conferred on Court. - The Court may exercise all or any powers conferred on it by this Act through the Commissioners of the Divisions and the Collectors of the districts in which any part of the property of [a ward] may he situated, or through any other person whom it may appoint for such purpose.
Delegation of powers. - The Court may [xxx] from time to time delegate any of its powers to such Commissioners or Collectors or other person as aforesaid, and may at any time [xxx] revoke such delegation.[16. Establishments and expenses. - The Court may from time to time order such establishments to be entertained and expenses to be incurred as it shall consider requisite for the care and management of the persons and properties under its charge, for superintendence, for the audit of accounts, and generally for all purposes of this Act; and may order that such expenses, inclusive of all the salaries, gratuities and payments on account of the leave-allowances of such establishments, be charged against any one or more properties for the purposes of which such establishments are, or have been, entertained or such expenses have been incurred]
